- In making reference to the Legal Remembrancer or in seeking the sanction of the Commissioner of Divisions under Rule 10, the District Officer shall submit the following papers or copies thereof:(1)the Statement of Facts;(2)the plaint as drawn by the Government pleader, together with a map of the locality, if necessary;(3)the list required by Rule 14 Order VII, Civil Procedure Code, with copies of translations of such of the documents as are necessary to enable the Legal Remembrancer or the Commissioner to understand the case;(4)notes of the statements of such witnesses as have been examined;(5)the opinion of the Government pleader.
